Anupam Singh Gaur vs State Of U.P. Through Principle ...
2012 Latest Caselaw 3419 ALL

Citation : 2012 Latest Caselaw 3419 ALL
Judgement Date : 7 August, 2012

Allahabad High Court

Anupam Singh Gaur vs State Of U.P. Through Principle ... on 7 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
C.M.A. No.65521 of 2012:Application for correction
 
In re:
 
Case :- SERVICE SINGLE No. - 3711 of 2012
 

 
Petitioner :- Anupam Singh Gaur
 
Respondent :- State Of U.P. Through Principle Secy.Deptt.Of Basic Edu.&Anr
 
Petitioner Counsel :- Sudhir Kumar Singh
 
Respondent Counsel :- C.S.C.,Vishal Verma
 
Hon'ble Ajai Lamba,J.

The application has been filed for correction of a clerical error in the order dated 19.7.2012.

Learned counsel for the petitioner has pointed out that the respondent needs to pay salary to the petitioner from 14.2.2009 till 28.5.2009. By error, in paras 1 and 4 of the order, date '28.3.2009' has wrongly been recorded in place of '28.5.2009'.

The application is allowed.

Order dated 19.7.2012 be corrected.

In paras 1 and 4 of the said order, instead of 28.3.2009, '28.5.2009' be recorded.

Order Date :- 7.8.2012

A.Nigam